(i)in sub-section (1), after the words "to another Court", the words "of competent jurisdiction" shall be inserted;
(ii)after sub-section (2), the following sub-section shall be inserted, namely:-
"(3) For the purposes of this section, a Court shall be deemed to be a Court of competent jurisdiction if, at the time of making the application for the transfer of decree to it, such Court have jurisdiction to try the suit in which such decree was passed.'.
